The District Collector vs A.T.Pachamal
2022 Latest Caselaw 1010 Mad

                                                             1

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 21.01.2022

                                                           CORAM:

                        THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                              AND
                              THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                             REV.APLC(MD)NO.64 OF 2021
                                                         in
                                               W.A(MD)No.887 Of 2021
                                                        and
                                              C.M.P(MD)No.6578 of 2021


                     The District Collector,
                     Ramanathapuram District,
                     Ramanathapuram.                             :Petitioner/Appellant


                                                   .vs.


                     A.T.Pachamal                                : Respondent/Respondent


                     PRAYER:            Review Application filed under Order 47 Rule 1 r/w
                     Section 114 of Civil Procedure Code praying this Court to review the
                     judgment passed by the Division Bench of this Court in W.A(MD)No.
                     887 of 2021, dated 23.04.2021.


                                       For Petitioner            :Mr.S.R.A.Ramachandran
                                                                  Addl.Govt.Pleader

                                                        ORDER

******** [Order of the Court was made by PUSHPA SATHYANARAYANA,J.]

This Review Application has been filed against the judgment https://www.mhc.tn.gov.in/judis

passed by the Division Bench of this Court W.A(MD)No.887 of 2021,

dated 23.04.2021, in which, one of us is a party.

2.Heard the learned Additional Government Pleader appearing

for the Review Petitioner and perused the materials placed before

this Court.

3.The issue involved is regarding the disbursement of the

encashment of leave salary and the Special Provident Fund No.I

and II of the Petitioner within a specified time frame. The learned

Single Judge placed reliance on an order made in W.A.No.207 of

2016, dated 26.2.2016 of the Division Bench of this Court and

allowed the Writ Petition. The Division Bench of this Court had also

confirmed the same, as the correctness of the orders were already

tested in W.A(MD)No.813 of 2021. In the Review Petition, the

learned Additional Government Pleader appearing for the Review

Petitioner could not point out any error apparent on the face of the

records, excepting arguing the matter on merits, which is beyond

the scope of Review Petition.

4.Hence, in the absence of any error apparent on the face of

the records, we are of the view that the Review Petition is liable to

https://www.mhc.tn.gov.in/judis

be dismissed and accordingly, the same stands dismissed.No costs.

Consequently, connected Civil Miscellaneous Petition is dismissed.

[P.S.N.,J.] [S.A.I.,J.] 21.01.2022

Index:Yes/No Internet:Yes/No vsn

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis

PUSHPA SATHYANARAYANA, J.

AND S.ANANTHI, J.

vsn

ORDER MADE IN REV.APLC(MD)NO.64 OF 2021 in W.A(MD)No.887 Of 2021 and C.M.P(MD)No.6578 of 2021

21.01.2022

https://www.mhc.tn.gov.in/judis